Bajrang Singh vs State Of Rajasthan
2021 Latest Caselaw 16072 Raj

                                        (1 of 2)                     [CW-14722/2021]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 14722/2021

Bajrang Singh S/o Shri Shiv Singh, Aged About 59 Years, By
Caste Rajput Resident Of Haveli Ki Gali, Beejathal, Nagaur (Raj.)
                                                                     ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through Its Secretary, Department Of
       Secondary      Education,          Government            Of     Rajasthan,
       Secretariat, Jaipur, Rajasthan.
2.     The District Education Officer (Secondary Education),
       Nagaur, Rajasthan.
3.     The Director, Secondary Education, Bikaner (Raj.)
4.     The Joint Director (School Education), Ajmer Zone Ajmer.
5.     The Principal, Government Senior Secondary School,
       Riyan Bari, Nagaur (Raj.)
                                                                ----Respondents


For Petitioner(s)        :     Mr. Bhupendra Singh
For Respondent(s)        :     Mr. Vishal Jangid



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

23/10/2021

     In the wake of second surge in the COVID-19 cases, the

Court is functioning virtually and abundant caution is being

maintained for the safety of all concerned.

     Counsel for the petitioner submits that petitioner is going to

retire 01.07.2023 thus, made a prayer to not to give effect to his

transfer order and has further relied upon Division Bench

judgment of this Court in Dr. Pushpa Mehta vs. Rajasthan Civil

Services Appellate Tribunal & Ors., reported in RLW 2000(1)

(Raj.) 233.


                    (Downloaded on 23/10/2021 at 09:59:16 PM)
                                                                               (2 of 2)                [CW-14722/2021]



                                        Issue notice to the respondents.

                                        Mr. Vishal Jangid, Dy. GC, accepts notice on behalf of

                                   respondents. Service, thus, is complete.

                                        List after four weeks.

                                        In the meanwhile, effect and operation of transfer order

                                   dated 30.09.2021 (Annex.1) qua the petitioner shall remain

                                   stayed.

                                                                    (DR.PUSHPENDRA SINGH BHATI),J.

165-nirmala/Sanjay-

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